Iqbal S/O Shri Roshan vs State Of Rajasthan
2021 Latest Caselaw 7494 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 340/2021

                                    Iqbal S/o Shri Roshan, Aged About 40 Years, R/o Chopanki,
                                    Police Station Chopanki, District Alwar (Raj.)
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan, Through P.p.
                                    2.       The Director General Of Police, State Of Rajasthan, Lal
                                             Kothi, Jaipur.
                                    3.       Superintendent Of Police Bhiwadi, District Alwar.
                                    4.       Station House Officer (Sho), Mahila Police Station Bhiwadi
                                             (District Police Bhiwadi), District Alwar.
                                    5.       Kapil Tiwari S/o Munna Tiwari, R/o Teiveni, Banda, Uttar
                                             Pradesh.
                                    6.       Mukesh Tiwari S/o Munna Tiwari, R/o Teiveni, Banda,
                                             Uttar Pradesh.
                                    7.       Vasudev Tiwari S/o Munna Tiwari, R/o Teiveni, Banda,
                                             Uttar Pradesh.
                                    8.       Munna Tiwari S/o Ram Ratan, R/o Teiveni, Banda, Uttar
                                             Pradesh.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Manish Parihar For Respondent(s) : Mr. Javed Choudhary, Addl. G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

10/12/2021

Counsel for the petitioner contends that this habeas corpus

petition has become infructuous.

This Habeas Corpus Petition is accordingly, dismissed as

having become infructuous.

(CHANDRA KUMAR SONGARA),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /9

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